Report No. 60
13.9. Three situations.-
Before proceeding to discuss the form and content of such clauses, it would be desirable to mention that the problem of separability arises in three types of situations, namely:-
(i) Part of the Act is invalid as to all possible applications of the Act,-i.e. as to all possible areas;
(ii) Whole Act is invalid, but the invalidity is confined to a part of all possible "application"; and
(iii) Part of the Act is invalid, and that too in relation to only a part of the possible "applications".
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